KAUSHAL VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dated 15.06.2015 passed by the High Court of Chhattisgarh at Bilaspur in Criminal Appeal No.698 of 2000.

(3.) In Sessions Trial No.359 of 1997, in the Court of 2nd Additional Sessions Judge, Baloda Bazaar-I, 17 persons were prosecuted for having committed the offences punishable under Sections 147, 148, 450, 307, 323, 302 read with 149 IPC. All the accused were convicted of said offences and were sentenced to various imprisonments including life imprisonment for the offence under Section 302 read with Section 149 IPC.